Supreme Court - Daily Orders
Shiv Prasad Semwal vs The State Of Uttarakhand on 21 August, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
ITEM NO.22 Court 3 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3687/2020
(Arising out of impugned final judgment and order dated 20-07-2020
in CRLWP No. 881/2020 passed by the High Court Of Uttarakhand At
Nainital)
SHIV PRASAD SEMWAL Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.76204/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.76205/2020-EXEMPTION FROM
FILING O.T. and IA No.76207/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 21-08-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Anupam Lal Das, Sr. Adv.
Mr. Ankur Chawla, Adv.
Ms. Pallavi Langar, AOR
Mr. Karan Gogna, Adv.
Mr. Anirudh, Adv.
Mr. Akshay Kumar Ringe, Adv.
(Appearance slip not given)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of operation and implementation of the impugned Judgment.
Signature Not Verified(JAYANT KUMAR ARORA) Digitally signed by Jayant Kumar Arora Date: 2020.08.21 (JAGDISH CHANDER) COURT MASTER 18:49:29 IST Reason: ASSISTANT REGISTRAR